Section 23(2) in The M.P. Co-Operative Societies Act, 1960
(2)Where a share is held jointly by more than one person and if-(i)in respect of such share a share certificate is issued by the society, the person whose name stands first in such share certificate; and(ii)in respect of such share no share certificate is issued by the society, the person whose name stands first in the register of members maintained by such society;shall have the right to vote.
